SITA RAM BHANDAR SOCIETY Vs. LT GOVERNOR

JUDGEMENT

(1.) These two writ petitions have been preferred by the petitioner society, registered under the Societies Registration Act. It is claimed that the petitioner is a non-profit religious institution for carrying out religious, philanthropic, charitable activities; propagation and upliftment of Hindu religion and to look after deserving Hindus poor widows who are in financial distress. A number of Dharamshalas, educational institutions are run by it and is known for its charities. The petitioner claims that a piece of agricultural land comprised in khasra No.157, measuring 8 bighas and 11 biswas, situate within revenue estate of village Lado Sarai, Tehsil Mehrauli, Delhi was purchased by it through sale deed dated 8.8.1951.

(2.) The above land has since been the subject matter of acquisition for public purpose, on the basis of notification dated 13.11.1959 issued under Section 4 of the Land Acquisition Act, Award dated 19.6.1980 was passed by the Collector Land Acquisition under Section 11 of the Land Acquisition Act, 1894 (for short "the Act").

(3.) In C.W.1628/95, the prayers made are for restraining the respondents from acquiring or taking possession of the land for the purpose of implementing the Master Plan of 1962 and for quashing the notification issued under Section 22(1) of the Delhi Development Act, 1957. The prayer clause read:-